Rajiv Joshi, J. - (1.) Heard Sri Bharat Bhushan, learned counsel for the petitioners and Sri Manvendra Nath Singh on behalf of respondent no. 5.
(2.) The present writ petition has been filed challenging the order dated 20.08.2018 passed by the respondent no. 1- Deputy Director of Consolidation, Bareilly as well as order dated 19.03.2015 passed by the respondent no. 2 - Settlement Officer Consolidation.
(3.) The facts of the case as admitted to both the parties, are that Fatehchand was a recorded "Bhumidhar" in respect of land of Plot No. 51/1, area 1.1.08 to the extent of half share. Fatehchand executed a registered sale deed dated 03.06.1998 in favour of respondent no. 7- Jhajan Lal.;